Rohit Yadav S/O Shri Gyanchand vs State Of Rajasthan (2024:Rj-Jp:38312)
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Rajasthan High Court

Rohit Yadav S/O Shri Gyanchand vs State Of Rajasthan (2024:Rj-Jp:38312) on 10 September, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

                                   [2024:RJ-JP:38312]

                                   HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                               BENCH AT JAIPUR

                                      S.B. Criminal Miscellaneous Bail Application No.
                                                                10636/2024

                                   Rohit Yadav S/o Shri Gyanchand, Aged About 25
                                   Years, R/o Dhani Bhamsra Ki Tan Rampura Bega Ki
                                   Nangal, Police Station Patan District Neemkathana
                                   Rajasthan (At Present Accused Petitioner Confined
                                   In Sub Jail Neemkathana).
                                                                                             ----Petitioner
                                                                    Versus
                                   State Of Rajasthan, Through Pp
                                                                                         ----Respondent

For Petitioner(s) : Mr. K.K. Bhinda, Adv.

                                   For                       : Mr. Devi Singh, P.P.
                                   Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order

10/09/2024

Learned counsel for the petitioner prays for

withdrawal of this criminal misc. bail application with

liberty to file afresh after filing of the charge sheet.

In view of above, the criminal misc. bail

application is dismissed as withdrawn with liberty as

prayed for.

(UMA SHANKER VYAS),J

DANISH USMANI /11

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